Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Tamilnadu - Subsection Section 11(4) in Tamil Nadu Lifts Act, 1997 (4)Notwithstanding any appeal made under sub-section (3), any direction for the discontinuance of the working of a lift made under sub-section (2) shall be complied with unless the Appellate Authority has stayed such direction.
